JUDGEMENT
AMOL RATTAN SINGH, J. -
(1.)By this petition, the petitioners seek quashing of FIR no.122 dtd. 20/10/2018, registered at Police Station Division no.4, Patiala, for the alleged commission of an offence punishable under Sec. 420 of the IPC.
(2.)Arguments have been addressed at length by learned counsel for the petitioners, as also by learned counsel respondent no.2, i.e. the complainant in the FIR. The matter actually arises out of a cheque stated to have been issued by the petitioners to the complainant but which the learned counsel for the petitioners denies was actually ever issued to the complainant at all, with him further submitting that in any case proceedings under the provisions of Sec. 138 of the Negotiable Instruments Act, 1881, already having been instituted against the complainant, the FIR in question would not lie at all and therefore it deserves to be quashed.
(3.)He has relied upon essentially three judgments in that context, from which he has read out the relevant passages for this court, i.e. (i) Hridya Ranjan Pd. Verma and others Vs. State of Bihar and another, (SC): Law Finder Doc Id # 25795, (ii) Maripalli Mahirathnam Gupta Vs. State of Andhra Pradesh : Law Finder Doc Id # 116403 and (iii) J. Vidya Sagar Vs. State of Andhra Pradesh and another : Law Finder Doc Id # 252386.
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